HARIHAR COLLECTIONS Vs. UNION OF INDIA

JUDGEMENT

(1.) Facts and reliefs sought for being identical in the two writ petitions, those were heard together on 06.10.2020 and are being disposed off by this common judgment and order.

(2.) We have heard Dr. Sujay Kantawala, learned counsel for the petitioners; Mr. Anil Singh, learned Additional Solicitor General along with Mr. Pradeep Jetly, learned senior counsel for respondent Nos.4 to 6. We have also heard Ms. Faranaaz Karbhari, learned counsel for respondent No.7.

(3.) Writ Petition (L) No.3503 of 2020 was argued by learned counsel for the parties as the lead case. Therefore, all facts and pleadings mentioned would be in reference to the said writ petition.